Section 7 in Bihar Settlement of Taxation Disputes Act, 2016

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State of Bihar - Section

Section 7 in Bihar Settlement of Taxation Disputes Act, 2016

7. Period to which dispute relates:

OrderThe amount payable for settlement in relation to application filed in SET-1 is calculated below-account of disputed Tax -on account of interest imposed -on account of penalty imposed -Total Amount -You are hereby directed to produce evidence of payment under .................... (Act) by ........................(Date). If any amount has been deposited against disputed amount before commencement of this Act, you are required to produce copy of challans along with treasury certificate.

Place :	Signature
Date :Seal :	Designation

Memo No.Copy forwarded to ............................. (Dealer)

Date -

Place :	Signature
Date :Seal :	Designation

Form SET-V(Order of Settlement under the Bihar Settlement of Taxation Disputes Act, 2015)[See Section-5(5)]

(1)Name and style of business in respect of which this application has been received:

(2)Complete Address of the said business:

(3)Registration number:

(4)Case/CWJC/SLP/Reference No. of dispute:

(5)Nature of demand involved in dispute:

(6)Period to which dispute relates:

(7)Settlement amount as per form SET-IV issued under letter no. ............. Dated ..........

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

(8)Amount deposited against dispute

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

OrderThe dispute whose details are set out above is hereby settled in accordance with the provisions of sub-section (5) of section-5 of the Bihar Settlement of Taxation Disputes Act, 2016.

Place :	Signature
Date :Seal :	Designation

Memo No.

Date -

Copy forwarded to Commissinor-Cum-Principal Seceratary, Bihar, Patna/ Circle Incharge, .................. Circle/ ........................ (dealer)

Place :	Signature
Date :Seal :	Designation

Form Set-VI(Notice under the Bihar Settlement of Taxation Disputes Act , 2016)[See Proviso to Section-5(5)]

(1)Name and style of business in respect of which this application has been received:

(2)Complete Address of the said business:

(3)Registration number:

(4)Case/CWJC/SLP/Reference No. of dispute:

(5)Nature of demand involved in dispute:

(6)Period to which dispute relates:

(7)Settlement amount as per form SET-IV issued under letter no. ............. Dated ..........

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

(8)Amount deposited against dispute

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

OrderYou have not produced complete evidences in respect of payment of settlement amount regarding dispute mentioned above; neither you have produced evidences regarding filing of the withdrawal petition of the dispute as required under clause (b) of sub-section (4) of Section-5.You are hereby given an opportunity to show cause at the following place and time as to why not your application for settlement of dispute should be rejected.Authority before whom to appear-Place-Date-Time-SignatureDesignationSeal:Note:- Failure on the part of the party to comply with the terms of this notice entails rejection of application for settlement of dispute without any further hearing to the party.Form Set-VII(Notice of rejection of application under the Bihar Settlement of Taxation Disputes Act, 2016)[See Proviso to Section 5(5)]

(1)Name and style of business in respect of which this application has been received:

(2)Complete Address of the said business:

(3)Registration number:

(4)Case/CWJC/SLP/Reference No. of dispute:

(5)Nature of demand involved in dispute:

(6)Period to which dispute relates:

(7)Settlement amount as per form SET-IV issued under letter no. ............. Dated ..........

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

(8)Amount deposited against dispute

(i)on account of disputed Tax -

(ii)on account of interest imposed -

(iii)on account of penalty imposed -

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State of Bihar - Section

Section 7 in Bihar Settlement of Taxation Disputes Act, 2016

7. Period to which dispute relates: